ROHINI REHINA MALIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question a notification dtd. 2/1/2023 issued by respondent No.4 - the Returning Officer of the Karnataka State Dental Council, whereby the calendar of events is notified by respondent No.4 depicting conduct of elections to the Karnataka State Dental Council.

(2.) Heard the learned Senior counsel, Sri. Jayakumar S. Patil, appearing for the petitioner, Sri. B.V. Krishna, learned AGA appearing for respondent Nos.1 and 2 and the learned Senior counsel, Sri. K. Shashi Kiran Shetty, appearing for respondent Nos.3 and 4.

(3.) Facts adumbrated are as follows: The petitioner claims to be practicing as a Dentist and is registered with the Karnataka State Dental Council. Notwithstanding the petitioner being a Dentist having registered before the Dental Council, her name does not figure in the voters list as is published by the Karnataka State Dental Council on 2/1/2023/4/1/2023. It is claiming that the name of the petitioner and the like have been missed out in the voters list, elections conducted should be set aside. It is on such premise the petitioner is before this Court.